Section 5 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
5. Condition for admissibility of a question.
- In order that a question, may be admissible, it must satisfy the following conditions, namely:-(1)it must not publish any name or statement not strictly necessary to make the question intelligible;(2)if a question contains a statement, the Member/Councillor asking, it must make himself responsible for the accuracy of the statement;(3)it must not contain argument, inferences, ironical expression or defamatory statements;(4)it must not ask for an expression of opinion or the solution of an abstract, legal question or of a hypothetical proposition;(5)it must not be asked to the character or conduct to any person except in his official or public capacity; and(6)it must not be of excessive length.
